Madras High Court
M.Ramadoss vs Ms.Amudha on 5 December, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
Cont.P.No.3386 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 05.12.2024
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
Cont.P.No.3386 of 2024
M.Ramadoss ... Petitioner
Vs
Ms.Amudha
Assistant Commissioner,
Urban land Tax : Poonamallee Zone,
No.5, Sannathi Street,
Poonamallee, Chennai – 56. ... Respondent
Prayer:- Contempt Petition filed under Section 11 of the Contempt of Court
Act to punish the respondent for her wilful disobedience of the Order of this
Court dated 01.07.2024 passed in W.P.No.33393 of 2022.
For Petitioner : Mr.P.Sesubalan Raja
For Respondent : Mr.P.Sathish
Additional Government Pleader
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Cont.P.No.3386 of 2024
N.SATHISH KUMAR, J.
vrc
ORDER
Heard Mr.P.Sesubalan Raja, learned Counsel appearing for the petitioner and Mr.P.Sathish, learned Additional Government Pleader appearing for the respondent.
2. When the matter is taken up today, the learned counsel appearing for both sides submitted that the Order of this Court has been complied.
3. Recording the submission of the learned counsel appearing for both sides, this Contempt Petition is closed.
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